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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(a) in The Chota Nagpur Tenancy Act, 1908

(a)shall require the signature of such person to an acknowledgement of service endorsed on the original process, or if such person be illiterate shall take his thumb-impression instead of a signature; and